Section 62(2) in The Gujarat Agricultural Universities Act, 2004
(2)The first Vice-Chancellor shall, with the assistance of the Advisory Committee consisting of not more than fifteen members nominated by the State Government-(a)subject to the provisions of this Act and the approval of the Chancellor,-(i)make provisional statutes necessary for constituting the authorities of the University and regulating the procedure at their meetings and the transaction of their business,(ii)draw up any rules that may be necessary for regulating the method of constitution of authorities,(b)frame the first statutes and regulations under this Act and submit them for confirmation to the respective authorities when they commence to exercise their functions.
